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[Cites 0, Cited by 0] [Section 14(3A)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3A)(c) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(c)the State Government, if the amount of the award exceeds one lakh of rupees.
(ii)Where the officer making an award under sub-section (3) is a Collector under this Act and also a Collector appointed under section 8 of the Code, and the amount of such a ward exceeds twenty-five thousand rupees, then such award shall not be made without the previous approval of-